MAHESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(2.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of two F.I.R/s being (1) C.R.III-No.09/2019 registered with Valod Police Station for the offence punishable u/s 65E, 116(2) of the Prohibition Act and (2) C.R.III.No.105/2018 registered with Valod Police Station for the offence punishable u/s 65E, 116(2), 81 of Prohibition Act.

(3.) During the course of hearing, the State was directed to place on record the detention order for Court's perusal and consequently, the State has placed on record the detention order bearing No.MAG/PASA/No.08/2019 dated 11.04.2019 passed by the detaining authority.